Section 22(2) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(2)In particular, and without prejudice to the generality of the fore-going powers, such rules may provide for all or any of the following matters, namely :(a)the manner in which the business of the Advisory Board shall be transacted and the procedure to be followed at the meetings thereof: -(b)fees and allowances which may be paid to members of the Advisory Board for attending Committee that may be constituted by the Board.(c)the formation of any Committee whether of the Advisory Board or of the corresponding new bank and the delegation of powers and functions to such Committees ;(d)any other matter which is required to be, or may be, prescribed.
